(1)These rules may be called the Delhi Excise Rules, 2010. (2) These rules (other than the rules in Chapter X) shall come into force on the date of their publication in the Delhi Gazette. Chapter X shall be notified separately later. Till such date, the rates of duties, fees and price-structure prescribed under the Punjab Excise Act, 1914 (as extended to the National Capital Territory of Delhi) and rules made thereunder shall continue to be in force.
